Supreme Court - Daily Orders
Union Of India vs Himanshu Verma on 15 March, 2022
Bench: L. Nageswara Rao, Aniruddha Bose
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C)NO. /2022
(DIARY NO. 1644/2022)
IN
SPECIAL LEAVE PETITION (C) NO.27/2021
UNION OF INDIA & ORS. PETITIONER(S)
VERSUS
HIMANSHU VERMA & ORS. RESPONDENT(S)
O R D E R
We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
Pending application(s), if any, shall stand disposed of.
....................J ( L.NAGESWARA RAO ) ....................J Signature Not Verified ( ANIRUDDHA BOSE ) Digitally signed by Charanjeet kaur Date: 2022.03.21 17:06:05 IST Reason: NEW DELHI;
15th MARCH, 2022 ITEM NO.1002 SECTION IV-C S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (CIVIL) Diary No(s). 1644/2022 IN SLP(C) No. 27/2021 UNION OF INDIA & ORS. Petitioner(s) VERSUS HIMANSHU VERMA & ORS. Respondent(s) Date : 15-03-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE ANIRUDDHA BOSE By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed in terms of the Signed Order. Pending application(s), if any, shall stand disposed of.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master (Signed Order is placed on the file)